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[Cites 0, Cited by 0] [Section 29] [Entire Act]

State of West Bengal - Subsection

Section 29(5) in The Bengal Aerial Ropeways Act, 1923

(5)Every such agreement shall, as soon as may be after its execution, be published in the [Official Gazette] [Words substituted by the Government of India (Adaptation of Indian Laws) Order, 1937.],